Section 35(2) in The Delhi Value Added Tax Act, 2004
(2)[ Where a person has made an objection to an assessment or part of an assessment and has complied with the condition, if any, to entertain such objection in the manner provided in section 74 of this Act, the Commissioner may not enforce the payment of balance amount in dispute under that assessment until the objection is resolved by the Commissioner.] [[Substituted by the Delhi VAT (Amendment) Act, 2013 (5 of 2013), w.e.f. 12-09-2013. Prior to substitution, sub-section (2) read as under:
